PAWAN KUMAR MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is apprehending his arrest in connection with Mahuda P.S. Case No. 13/2023 for the offences registered under Sec. 272 and 273 of the Indian Penal Code and Sec. 47(A) of Excise Act, pending in the court of Miss Anushka Jain, learned Judicial Magistrate, 1st Class, Dhanbad.

(3.) Petitioner happens to be the owner of the Signature Hotel at Mahuda. Mahuda Police on the basis of confidential information raided the hotel of the petitioner and seized huge quantity of English liquor.